(19A)[ "Pro Chancellor" means the Pro-Chancellor of the University;] [Inserted by Act No. 12 of 2012.](20). "Pro-Vice Chancellor" means the Pro-Vice Chancellor of the University;(21). "recognized institution" means an institution for research or special studies, other than an affiliated college, recognized as such by the University;(22). [xxxxxxxxxxxxxxxxxxxxxxxx](23). "senate" means the Senate of the University;(24). "State" means the State of Kerala;(25). "Statutes", "ordinances", "Regulations", "bye-laws", and "rules" means respectively the "Statutes", "Ordinances", "Regulations", "bye-laws" and "rules" of the University;(26). "student" means a part-time or full time student receiving instruction or carrying on research in any of the colleges or recognized institutions;(27). "Students' Council" means the Students' Council of the University;(28). "Syndicate" means the Syndicate of the University;(29). "teacher means a principal, professor, associate professor, assistant professor, reader, lecturer, instructor, or such other person imparting instruction or supervising research in any of the colleges or recognized institutions and whose appointment has been approved by the University;(30). "teacher of the University" means a person employed as teacher in any institution maintained by the University;(30A)"un-aided college" means a private college which is not entitled to any financial assistance from the Government or the University;";(31). "University" means the [Mahatma Gandhi University] [Substituted 'Gandhi University' by Act No. 11 of 1988.] constituted under this Act;(32). "University Area" means the area to which the jurisdiction of the University extends under sub-section (1) of section 4;(33). "University Fund" means the Mahatma Gandhi University Fund established under sub-section (1) of section 46;(34). "Vice Chancellor" means the Vice-Chancellor of the University.
